- (1.) The revision has been filed against the judgment and order dated 06.05.2015 passed by the Principal Judge Family Court Deoria in Maintenance Case No.685 of 2014 Smt. Bhagwati Devi Vs Paras Giri, under Section 125 Cr.P.C granting Rs.3000/- per month from the date of order towards maintenance.
(2.) The submission of the learned counsel for the revisionist is that, the impugned order is ex-parte order passed behind the back of the revisionist. The opposite party No.2 is not a family member of the revisionist and has no concern with the revisionist. The proceeding has been initiated maliciously at the behest of opposite party No.3 who is co-villager and a practicing lawyer at the civil court.
(3.) The impugned order noted that the revisionist was married to the opposite party No.2 according to hindu rites and rituals 40 years ago, from the marriage a son and daughters were begotten. The revisionist is an employee of Scooter India Limited, earning Rs.20000/-. per month The revisionist contracted a second marriage with Veena Phool Kumari without the consent of the opposite party No.2 and out of the second wedlock three children were begotten. The opposite party No.2 is an illiterate lady, is unable to maintain herself and is residing at the village.;